Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC: Remedy under Order XLI Rule 4 CPC Doesn’t Apply When All Defendants Jointly Appeal - (21 Jul 2025)

CIVIL

Supreme Court has held that remedy under Order XLI Rule 4 of CPC allowing one party to appeal on behalf of others if the decree is based on common grounds, is not applicable when all defendants jointly appeal and one dies without substitution.

Tags : SUPREME COURT   ORDER XLI RULE 4   SUBSTITUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved